HIREN MANHARLAL DHRUV Vs. MANISHBHAI BIPINCHANDRA SHAH

JUDGEMENT

(1.) With the consent of learned advocates appearing for both parties, the revision is taken up for final hearing at admission stage.

(2.) The present revision has been filed under Sec. 29(2) of the Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947 (for short 'the Rent Act') challenging the impugned judgment and decree passed by learned Appellate Bench dtd. 21/3/2024 passed in Regular Civil Appeal No.4 of 2022 confirming the judgment and decree dtd. 27/7/2021 passed by the learned Trial Court in H.R.P. Suit No.767 of 2013. The revisionist is the tenant and the opponents are the landlords. For the sake of convenience, the parties are referred to as they are stated before learned Trial Court.

(3.) The brief facts leading to filing of the present revision application are as under.